April 21,2019:
On Saturday, Supreme Court held an urgent hearing after a Former Woman Employee accused Chief Justice of India of sexual misconduct.
Special Bench comprising Justice Arun Mishra and Justice Sanjiv Khanna was set up by CJI Gogoi to hear the case.
During course of the hearing, Chief Justice Ranjan Gogoi spoke his heart out in Court Room and stated that judiciary is under tremendous threat today.
CJI Ranjan Gogoi stated that,“I don’t want to stoop so low as to answer these charges”.
CJI further added that an attempt is being made to undermine independence of judiciary by levelling allegations of sexual harassment against Chief Justice of India.
"Allegations are being hurled against me because I am hearing a sensitive case next week. I will not give in. I have seven months of service left to hear and decide the cases as they have to be done,” he added.
Justice Gogoi stated that,“There are forces that are trying to destabilise the judiciary. There are bigger forces behind these allegations hurled at me”.
Chief Justice claimed that the woman who has made the allegations has a criminal background.
Woman worked as a Junior Assistant at home of the CJI. She was dismissed from service last year, after an incident of inappropriate behaviour was reported to Registry.
CJI Ranjan Gogoi added that,“What troubles me is that after 20 years of service, I have a bank balance of Rs 6 lakh and Rs 40 lakh in PF. When I was a judge I had more. No one can catch me on money. They have to look for something else”.
Supreme Court is scheduled to hear next week cases related to Prime Minister’s biopic, a Contempt of Court case against Congress Chief Rahul Gandhi and a case regarding the seizure of cash in Tamil Nadu.
Source HT
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